MAHADEVI Vs. KENCHAVVA

JUDGEMENT

(1.) This writ petition is filed challenging the award passed by the Lok Adalath.

(2.) The plaintiff Kenchavva, who is the wife of defendant No.5, filed a suit claiming her 1/7th share in the deceased son Dundappa's service benefits. She arrayed her daughter-in-law as defendant No.1 and grand-children as defendant Nos.2, 3, 4 and 6. Defendant No.7 was the Life Insurance Corporation and defendant No.8 was the Regional Fire Fighter Of ficer, where the deceased was employed.

(3.) Her grievance was her son Dundappa had insured his life for a sum of Rs. 1,00,000/-, Rs. 50,000/-, Rs. 50,000/- Rs. 50,000/- and Rs. 50,000/- under dif ferent L.I.C. polices. Defendant Nos.1 to 6 colluding with each other are trying to withdraw the said amount, behind her back. As her share is denied, she filed the suit. The suit was instituted on 03.07.2009.